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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Uttar Pradesh - Subsection

Section 190(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(2)Any public notice required under sub-section (1) shall, in addition to being posted up in the street, be published in a local paper, if any, or in such other manner as the Kshettra Panchayat thinks fit.